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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xxiv) in Tamil Nadu Panchayats Act, 1994

(xxiv)as to the realisation of fees due in respect of the use of cart-stands and the like, whether by the seizure and sale of the vehicle or animal concerned or any part of its burden or otherwise;